Punjab-Haryana High Court
Ashok Madan And Another vs The State Of Haryana And Another on 18 October, 2019
Author: Amol Rattan Singh
Bench: Amol Rattan Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-25962 of 2019
Date of Decision: 18.10.2019
Ashok Madan and another
......Petitioners
Vs.
The State of Haryana & another
.........Respondents
CORAM: HON'BLE MR. JUSTICE AMOL RATTAN SINGH
Present: Mr. Gautam Dutt, Advocate,
for the petitioners.
Mr. Neeraj Poswal, A.A.G., Haryana.
Mr. Rajesh K. Kataria, Advocate,
for respondent no.2.
*****
AMOL RATTAN SINGH, J. (ORAL)
Pursuant to the order dated August 16, 2019, the report of the learned Additional Chief Judicial Magistrate, Faridabad, dated 24.09.2019, is on record, stating that the statement of respondent no.2, Seema Bhatia, was recorded before that court on 12.09.2019, to the effect that the dispute had been compromised by her with the accused persons, voluntarily and without pressure.
That being so, the statements of the petitioners as also the attorney of the said Seema Bhatia already having been recorded before the learned Chief Judicial Magistrate, Faridabad, on 13.06.2019, as per the report of that court dated 17.06.2019, with no other criminal case stated to be registered against the petitioners, as per learned State counsel who states that on instructions from the police official who is present in court to assist him (other than the proceedings under Section 174-A of the IPC arising out of the present case itself), the petition 1 of 2 ::: Downloaded on - 28-10-2019 20:18:25 ::: CRM-M-25962 of 2019 -2- is allowed and FIR no.249, dated 15.05.2016, registered for the commission of offences punishable under Sections 406, 420 of the IPC read with Section 120-B thereof, at Police Station Faridabad Central, District Faridabad, is hereby quashed.
October 18, 2019 (AMOL RATTAN SINGH)
dinesh JUDGE
Whether speaking/reasoned Yes
Whether Reportable No.
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